Supreme Court: Non-Signatories Have No Right to Attend Arbitration Proceedings - (14 Aug 2025)
ARBITRATION
SC has held that non-signatories to an arbitration agreement cannot attend proceedings, as it violates confidentiality under Section 42A of Arbitration and Conciliation Act. While setting aside a Delhi HC ruling, the Court emphasized that arbitration is limited strictly between signatory parties.
Tags : SUPREME COURT ARBITRATION NON-SIGNATORY CONFIDENTIALITY SECTION 42A
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